10. Dissolution of Committee and transfer of assets, or assets and liabilities, in whole or in part, of society
: - When the Registrar makes an order under sub-section (5) of Section 12-A of the Act, such order shall be notified in the Andhra Pradesh Gazette. On such order being notified in the Andhra Pradesh Gazette, the Committee of the society shall stand dissolved and all members of the Committee including the President, Vice-President and all other office bearers, if any, shall vacate their respective office from the date specified in the order.Simultaneously, the Registrar shall appoint a person, or persons wherever necessary, to manage the affairs of such society till it is dissolved. The person(s) so appointed shall transfer the assets or the assets and liabilities, in whole or in part, of the society in favour of the person submitting the best offer in accordance with the order passed by the Registrar under sub¬section (5) of Section 12-A of the Act.
